HASSAN DIN Vs. GHAYA

JUDGEMENT

(1.) INSTANT Civil Second Appeal impugns the judgment and order of the learned District Judge, Poonch, dated 22nd of April06, whereby the 1st appeal filed by the appellants against the judgment and decree passed by the learned Sub Judge, Surankote dated 24th of March04, has been dismissed.

(2.) THE facts for the disposal of this appeal are that respondent filed a civil suit in the court of learned Sub Judge, Surankote, seeking permanent prohibitory injunction restraining the appellants herein from interfering in any manner over the suit property comprising in Survey No.598 and 599 situated at village Kalar Katal. The said suit was decreed in favour of the respondent by the trial court vide its judgment dt. 24th of March04.

(3.) THE appellants preferred an appeal against the aforementioned order before the court of learned District Judge, Poonch, who dismissed the appeal vide order impugned dt. 22nd of April06, being not maintainable. It is against the said order, as indicated above, the present appeal has been filed.